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[Cites 0, Cited by 6] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(3) in The Bihar Municipal Act, 2007

(3)At the requests of the Empowered Standing Committees of more than one Municipality, the State Government may, by order, provide for sharing of services of officers referred to in sub-section (1) by such Municipalities, and on such terms and conditions, as may be specified in the order.